Andhra Pradesh High Court - Amravati
Vennakondareddy vs The State Of Andhra Pradesh on 5 July, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
HON'BLE SRI JUSTICE NINALA JAYASURYA
CRIMINAL PETITION No.4695 OF 2022
Between:-
Venna Kondareddy
and another
... Petitioners/Accused Nos.1 & 2
and
The State of Andhra Pradesh represented by
Represented by its Public Prosecutor
and another
... Respondents
Counsel for the petitioners : Mr.M.Ratna Kumar
Counsel for the respondent No.1 : The Public Prosecutor
ORDER:
Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing for the 1st respondent.
2. This present Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) seeking to quash the proceedings against the petitioners/Accused Nos.1 & 2 in Crime No.258 of 2022 on the file of Chillakallu Police Station, Krishna District, registered for the offences punishable under Sections 354 & 509 read with 34 of the Indian Penal Code, 1860.
3. Though the learned counsel for the petitioners raised several grounds in the Criminal Petition for quashing the proceedings against the petitioners, at the time of arguments, confined his arguments with a prayer to consider disposing of 2 the matter by directing the Police to follow the procedure as contemplated under Section 41A of Cr.P.C.
4. In the light of the said submissions, without going into merits of the case, Criminal Petition is disposed of, directing the Investigating Officer to follow the procedure as contemplated under Section 41-A Cr.P.C., and the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1, in so far as the petitioners/Accused Nos.1 & 2 are concerned. Miscellaneous applications, pending if any, shall stand closed.
________________________ NINALA JAYASURYA, J July 05, 2022.
vasu 1 (2014) 8 SCC 273